Section 49(5) in The Punjab Goods and Services Tax Act, 2017
(5)The amount of input tax credit available in the electronic credit ledger of the registered person on account of -(a)integrated tax shall first be utilised towards payment of integrated tax and the amount remaining, if any, may be utilised towards the payment of central tax and State tax, or as the case may be, Union territory tax, in that order;(b)the central tax shall first be utilised towards payment of central tax and the amount remaining, if any, may be utilised towards the payment of integrated tax;(c)the State tax shall first be utilised towards payment of State tax and the amount remaining, if any, may be utilised towards the payment of integrated tax;[Provided that the input tax credit on account of State tax shall be utilised towards payment of integrated tax only where the balance of the input tax credit on account of central tax is not available for payment of integrated tax;] [Inserted by Punjab Act No. 1 of 2019, dated 8.1.2019.](d)the Union territory tax shall first be utilised towards payment of Union territory tax and the amount remaining, if any, may be utilised towards the payment of integrated tax;[Provided that the input tax credit on account of Union territory tax shall be utilised towards payment of integrated tax only where the balance of the input tax credit on account of central tax is not available for payment of integrated tax;] [Inserted by Punjab Act No. 1 of 2019, dated 8.1.2019.](e)the central tax shall not be utilised towards payment of State tax or Union territory tax;and(f)the State tax or Union territory tax shall not be utilised towards payment of central tax.
